Section 26 in Rajasthan State Legal Services Authority Regulations, 1999
26. Composition of the Lok Adalat at high Court level.
(1)The Lok Adalat shall consist of at least one sitting or retired Judicial Officer of the rank not below District Judge or the judge of the High Court and such other members not more than two out of the followings-i. Member of the legal profession;ii. Social worker;iii. Person of repute interested in Legal Services Schemes;iv. Representatives of voluntary social organisations;v. Members of legal clinic, if any.(2)The Lok Adalat at District level shall consist of at least one sitting or retired Judicial officer and such other members not more than two out of the followings-i. Member of the legal profession;ii. Social worker;iii. Persons of repute interested in Legal Services Schemes;iv. Representatives of voluntary social organisations;v. Members of legal clinic, if any;vi. Any officer of the revenue department.(3)The Lok Adalat at Taluk level shall consist of at least one sitting or retired Judicial Officer and such other member not more than two out of the followings-i. Member of the legal profession;ii. Social worker;iii. Person of repute interested in Legal Services Schemes;iv. Representatives of voluntary social organisations;v. Members of legal clinic, if any.
